PARSA RAM AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 3.10.1989 whereby the present appellants have been convicted and sentenced as under : <FRM>JUDGEMENT_119_LAWS(RAJ)10_2011_1.html</FRM> All the sentences were ordered to run concurrently.

(2.) Short facts of the case are that Kana Ram lodged a written report Ex.P- 8 at the Police Station, Maroth District Nagaur wherein it was stated that Vimla, daughter of his younger brother, has been married to Ram Niwas two years back and whenever Vimla comes at their father's house, she stated about the ill-treatment from the present petitioner and stated that television has been demanded by the present appellants. The brother of the complainant and other relatives have sent Vimla to her in-laws house, after giving assurance that they will meet her in-laws and the matter will be settled, but he received message that Vimla has been killed in the morning of 27.1.1988. On this written report, F.I.R. No. 3/1988 has been registered under Sections 302, 201 and 120-B I.P.C. and after investigation, charge-sheet has been presented against the present appellants and others.

(3.) The present appellants have been charged for the offences under Sections 302, 498-A, 304-B, 176 and 201 I.P.C. The prosecution has examined 13 witnesses. The statement of the accused has been recorded under Sec. 313, Crimial P.C. No witness in defence has been produced. After trial, the present appellants have been convicted and sentenced as above. Hence this appeal has been preferred by the present appellants.